UNAIS K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are working as teachers in the Seethi Sahib Higher Secondary School, Taliparamba. The said school is an aided school under the Administrative jurisdiction of the 4th respondent. According to the petitioners, they were appointed against regular admissible vacancies. They contend that their appointments were rejected on the ground that the tenure of the Manager who effected the appointment was over and he was functioning as a caretaker manager. Challenging the order passed by the District Educational Officer and affirmed by the Deputy Director, revisions have been preferred before the Director. According to the petitioners, the Government has issued Ext.P22 for approval of appointments made against additional division vacancies. An undertaking has also been preferred by the Manager before the Government while resubmitting the proposal. The petitioners contend that they have preferred revision petitions, which have been produced as Exts.P24 to P27, before the Government seeking their approval. It is in the above backdrop that the petitioners are before this Court seeking the following reliefs:

(2.) I have heard Sri. M. Sajjad, the learned counsel appearing for the petitioners and the learned Government Pleader.

(3.) Sri. M. Sajjad, the learned counsel submitted that the solitary prayer of the petitioner is for a direction to the 1st respondent to take a decision on Ext.P24 to P27, taking note of Exts.P19 to P23. Smt. Nisha Bose, the learned Senior Government Pleader submitted that orders can be passed within a time frame of three months.